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State of Punjab - Section

Section 16 in Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000

16. Interpretation.

- If any question arises as to the interpretation of these rules, the Government shall decide the same and the decision so taken, shall be final.Appendix 'A'[See rule 10(2)]Authority competent to sanction Pension and release of Pension
Category of employee Authority competent to sanction pension
All employees of Panchayat Samitis and Zila Parishads Director
Form-I(Form of Option)[See rule 3(1)]I,------------employed as----------in the office of-----------district-------have carefully gone through and understood the meaning and implications of the Punjab Panchayat Samitis and Zila Parishads Employees Pension and Provident Fund Rules, 2000, and I hereby opt for these rules/do not opt for these rules.Date : (Signature with designation)Place : Name--------- Designation-------Name of office (Panchayat Samiti/Zila Parishad) in which employed.Form-II(Form of Nomination)(See rule 9)When the subscriber has a family and who wishes to nominate one member thereof.I hereby nominate the persons mentioned below, who is a member of my family as defined in clause (e) of rule 2 to receive the amount that may stand to my family as Provident Fund, in the event of my death before that amount has become payable, or having become payable, has not been paid :-
Name and address of nominee Relationship with subscriber Age Contingencies on the happening of which the nomination shallbecome invalid Name, address and relationship of the person or persons, ifany, to whom the right of nominee shall pass in the event ofhis/her pre-deceasing the subscriber or on the happening of thecontingencies specified in the previous columns
1 2 3 4 5
Date this----day of-----200. Signature of Subscriber--------Two witnesses to signature :-
(1)--------------
(2)--------------Form-II (A)Form of Nomination[See rule (9)]When the subscriber has a family and wishes to nominate more than one member thereofI, hereby nominate the person mentioned below, who are members of my family as defined in clause (e) of rule 2 to receive the amount that may, stand to my credit in the Provident Fund, in the event of my death before that amount has become payable, or having become payable, has not been paid.
Name and address of nominee Relation ship with subscriber Age Amount of share of accumulations to be paid to each Contingencies on the happening of which the nomination shallbecome invalid Name, address and relationship of person or persons if any,to whom the right of nominee shall pass in the event of his/herpredeceasing the subscriber or on the happening of thecontingency or contingencies specified in the previous columns
1 2 3 4 5 6
Date this------day of------200Signature of subscriber.Two witnesses to signature :
(1)-----------------
(2)-----------------Appendix "B"[See rule 12(4) and (5)]Authorities competent to sanction advances from the Provident Fund and to maintain it.
Category of employees Nature of advance Authority competent to sanction Authority competent to maintain Provident Fund
All employees Non-refundable advance and final payment Refundable Chairman/Administrator of the concerned Panchayat Samiti/ZilaParishad, Executive Officer/Deputy Chief Executive Officer ofthe concerned Panchayat Samiti/Zila Parishad Executive Officer/Deputy Chief Executive Officer of theconcerned Panchayat Samiti/Zila Parishad, ExecutiveOfficer/Deputy Chief Executive officer of the concerned PanchayatSamiti/Zila Parishad.